- (1.) Heard Sri Arif Ikbal, learned counsel for the petitioner, Sri N.K.Verma, learned A.G.A. for the State and perused the impugned FIR as well as material brought on record.
(2.) The relief sought in this petition is for quashing of the F.I.R. dated 29.4.2018, registered as case crime No.69 of 2018, under Section 66A of I.T.Act, 2008 & 295A I.P.C., Police Station Sarai Meer, District Azamgarh.
(3.) Learned counsel for the petitioner submits that the petitioner is innocent and has been falsely implicated in the present case with malafide intention. He further submits that so far the offence under Section 66A of the I.T. Act is concerned, the same has been declared as unconstitutional by the Apex Court in the case of Shreya Singhal Vs. Union of India, reported in 2015 Law Suit (SC) 265. The allegations levelled against the petitioner are absolutely false, frivolous and baseless. No offence is made out against the petitioner, hence, the FIR is liable to be quashed by this Court.;